(1)A person shall be disqualified for appointment, as or for being a member of a committee, if he -(i)is a minor;(ii)has been convicted by a criminal court of any offence involving moral turpitude;(iii)is of unsound mind, and is so declared by a competent court;(iv)is an undischarged insolvent;(v)has directly or indirectly interest in a lease or any other transaction relating to the property vesting in the committee;(vi)is a paid servant of the committee or has any share or interest in a contract for the supply of goods to, or for the execution of any works, or the performance of any service, undertaken by the committee in respect of the endowment;(vii)is found to be guilty of misconduct by the State Government; or(viii)in the case of a religious endowment ceases to profess the religion or to belong to the religious denomination for which the committee is appointed.(2)If it appears to the State Government that a member has incurred any of the disqualifications aforesaid, the State Government may, after giving such member an opportunity of showing cause, and after considering any such cause shown, remove such person from membership and the decision of the State Government shall be final.(3)Notwithstanding anything contained in any other law for the time being in force, a member of the committee shall not be disqualified from being chosen as, and for being a member of, the Gujarat Legislative Assembly or any local authority by reason only of the fact that he is a member of such committee.
